Section 2(1)(o) in The Emigration Act, 1983

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Union of India - Subsection

Section 2(1)(o) in The Emigration Act, 1983

(o)“work” means—

(i)any unskilled work, including any form of industrial or agricultural labour;

(ii)any domestic service;

(iii)any service, not being a service in a managerial capacity, in any hotel, restaurant, tea-house or other place of public resort;

(iv)work as a driver of a truck or other vehicle, mechanic, technician or skilled labourer or artisan;

(v)work as an office assistant or accountant or typist or stenographer or salesman, or nurse or operator of any machine;

(vi)work in connection with, or for the purposes of, any cinema, exhibition or entertainment;

(vii)any such work of a professional or of any other nature as the Central Government may, having regard to the need for the protection of citizens of India who may be employed in such work outside India and other relevant circumstances, specify by notification:

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Union of India - Subsection

Section 2(1)(o) in The Emigration Act, 1983